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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4) in The Hotel-Receipts Tax Act, 1980

(4)The Commissioner shall not revise any order under this section in the following cases:-
(a)Where an appeal against the order lies to the Commissioner (Appeals) but has not been made and the time within which such appeal may be made has not expired, or the assessee has not waived his right of appeal; or
(b)where the order has been made the subject of an appeal to the Commissioner (Appeals).